Section 2(16)(b) in The Payment Of Bonus Act, 1965

[Cites 0, Cited by 1] [Section 2(16)] [Section 2] [Entire Act]

(b)a corporation in which not less than forty per cent. of its capital is held (whether singly or taken together) by—

(i)the Government; or

(ii)the Reserve Bank of India ; or

(iii)a corporation owned by the Government or the Reserve Bank of India ;

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